HANS RAJ BATHEJA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner has sought quashing of demand notice dated 17th August, 2005 bearing No. F13 (9)/saini/cs/79/dda/2546, raising demand of Rs. 34,57,552/- and letter No. F13 (9)/saini/cs/79/dda/ 5404 dated 20th February, 2008, demanding misuse charges including interest amounting to Rs. 47,32,483/- and to quash the show cause notice dated 15th June, 2001 and a direction to the respondents to convert the property bearing No. 9, Saini Enclave, Delhi-110092 from leasehold to freehold and execute the conveyance deed.

(2.) THE petitioner contended that he is the owner of the residential property bearing No. 9, Saini Enclave, Delhi hereinafter referred to as `property. He had become the owner by virtue of General Power of Attorney which was executed in his favour by the perpetual sub lessee Sh. Tara Singh in whose favour a lease deed dated 22nd May, 1976 was executed. According to the petitioner he is in possession of the same since then and is using the property for residential purpose for his entire family.

(3.) RESPONDENT DDA had started conversion scheme from leasehold to freehold, The petitioner applied on 30th June, 1994 and deposited conversion charges of rs. 43,337/- pursuant to the petitioners application for conversion from leasehold to freehold of the said property, he received a letter dated 20th december, 1994 from the respondents directing the petitioner to deposit a sum of Rs. 10,561/- as composition fee which was deposited by the petitioner on 30th december, 1994.